BIPIN BIHARI SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India seeking therein for the following relief:

(2.) The brief facts of the case, as per the pleadings made in the writ petition, needs to be referred herein, which reads as under:

(3.) Being aggrieved with the aforesaid order, the present petitioner approached this Court for quashing of the order dtd. 30/7/2025, as contained in Memo No.18/PITNDPS-09/2025-3087.